Avinash Ganesh Phatak vs State Of Maharashtra And Anr
2023 Latest Caselaw 10697 Bom

                                   1/1                             23 APEAL-1071-23.odt


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CRIMINAL APPELLATE JURISDICTION
                   CRIMINAL APPEAL NO.1071 OF 2023
                                     WITH
                 INTERIM APPLICATION NO.3509 OF 2023


Avinash Ganesh Phatak                                  ..     Appellant
                       Versus
The State of Maharashtra & Anr.                        ..     Respondents


                               ...
Mr.Kalpesh U. Patil for the Appellant.
Mr.S.R.Agarkar, A.P.P. for the State/Respondent.
PSI M.G.Chavan, attached to Karad City Police Station,
present.
                                         ...

                          CORAM: BHARATI DANGRE, J.

DATED : 16th OCTOBER, 2023

P.C:-

1. The learned A.P.P. states that the State has now taken steps to assail the judgment passed in Special Case No.53 of 2022, by fling an Appeal. At the request of the learned A.P.P., list after two weeks.

2. In the meantime, the order dated 09/10/2023, suspending the sentence imposed, shall continue to remain in operation.

3. List on 08/11/2023.

( SMT. BHARATI DANGRE, J.)

M.M.Salgaonkar